Allahabad High Court
Virendra Pratap vs Sunil Kumar Rai And 2 Others on 11 December, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:222212 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 15544 of 2025 Virendra Pratap .....Petitioner(s) Versus Sunil Kumar Rai And 2 Others .....Respondent(s) Counsel for Petitioner(s) : Virendra Pratap Counsel for Respondent(s) : Court No. - 5 HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the petitioner and perused the record.
2. This petition has been filed for following relief:
"Issue a writ, order or direction in the nature of mandamus by directing the Motor Accident Claim Tribunal, Allahabad to decide the Motor Accident Claim Petition No.594 of 2017 (Virendra Pratap Vs Regional Manager, Uttar Pradesh and others), Under Section 166 of Motor Vehicle Act readwith Section 140 of Motor Vehicle Act, within stipulated period."
3. Contention of the learned counsel for the petitioner is that the aforesaid claim petition is pending since 2017. It is further submitted by learned counsel for the petitioner that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided expeditiously.
4. No useful purpose would be served in keeping this petition pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the Motor Accident Claim Tribunal, Allahabad to consider and decide the aforesaid claim petition, in accordance with law, expeditiously, preferably within a period of six months from the date of production of a certified copy of this order after ensuring service upon all the parties concerned and after giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
(Manish Kumar Nigam,J.) December 11, 2025 Ved Prakash